High Courts05 Jan 2006
Manpineng Gangte Vs State of Manipur and Anr.
Gauhati High Court · (2006) 01 GAU CK 0067
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 759 of 1,245
High Courts05 Jan 2006
State of Manipur and Others Vs Manipur Hills and Plain Contractors Association and Another
Gauhati High Court · AIR 2006 Guw 73 : (2006) 1 GLT 654
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts05 Jan 2006Dismissed
Sushil KR. Vasudeva Vs Subhash Vasudeva and Others
Gauhati High Court · (2006) 2 GLT 119
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 148, 397, 397(1)
High Courts05 Jan 2006Allowed
Punya Chutia Vs State of Assam and Others
Gauhati High Court · (2008) GLT 856 Supp
High Courts04 Jan 2006
Regional Director, Employees State Insurance Corporation and Others Vs Secretary, Employees State Insurance Corporation Employees Union and Others
Gauhati High Court · (2006) 1 GLT 599
High Courts04 Jan 2006Allowed
Prabir Kumar Das and Others Vs State of Tripura and Others
Gauhati High Court · (2006) 2 GLT 276
Constitution of India, 1950 — Article 341, 341(1), 342, 342(2), 366(24)Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Rules, 1992 — Rule 6
High Courts04 Jan 2006Dismissed
Gopal Chandra Das Vs State of Assam and Others
Gauhati High Court · (2009) 4 GLR 390
High Courts04 Jan 2006Dismissed
Niranjan Deb Vs Nibaran Ch. Deb
Gauhati High Court · (2006) 2 GLR 781 : (2006) GLT 356 Supp
Court Fees Act, 1870 — Section 7Suits Valuation Act, 1887 — Section 8Transfer of Property Act, 1882 — Section 1, 122, 123, 41
High Courts04 Jan 2006
State of Tripura and Others Vs Nalini Kanta Majumder
Gauhati High Court · (2006) 3 GLR 114
Constitution of India, 1950 — Article 311
High Courts04 Jan 2006
State of Tripura and Others Vs Nalini Kanta Mazumder
Gauhati High Court · (2006) 2 GLR 721 : (2006) GLT 274 Supp
Constitution of India, 1950 — Article 311
High Courts04 Jan 2006
Ram Krishna Singha and Others Vs Namita Das
Gauhati High Court · (2006) 1 GLT 462
Criminal Procedure Code, 1973 (CrPC) — Section 203
High Courts04 Jan 2006Dismissed
National Insurance Co. Ltd. Vs Sikha Das and Others
Gauhati High Court · (2006) 3 GLR 65 : (2006) GLT 227 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 360Motor Vehicles Act, 1988 — Section 149(1), 149(2)Penal Code, 1860 (IPC) — Section 279, 304A, 427
High Courts04 Jan 2006Dismissed
Yubaraj Chakma Vs Smt. Nilima Debbarma
Gauhati High Court · (2006) CriLJ 1357 : (2006) 2 DMC 751 : (2006) 3 GLR 849 : (2006) GLT 350 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 494
High Courts04 Jan 2006Allowed
State Bank of India Vs Neermali Das and Others
Gauhati High Court · (2006) 3 BC 488 : (2007) 138 CompCas 574 : (2006) 2 GLR 535 : (2006) 1 GLT 246
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5, 5(3)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20, 20(3)
High Courts04 Jan 2006Dismissed
Biswanath Sarkar Vs Smt. Swapna Dey
Gauhati High Court · (2006) CriLJ 1340 : (2006) 2 DMC 477 : (2006) 3 GLR 859 : (2006) 2 GLT 56
Constitution of India, 1950 — Article 15(3), 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Penal Code, 1860 (IPC) — Section 494, 498A
High Courts04 Jan 2006Allowed
Mihir Das Vs State of Tripura
Gauhati High Court · (2006) CriLJ 1500 : (2007) 1 GLR 392 : (2006) GLT 633 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 109, 361, 366
High Courts04 Jan 2006Dismissed
Ashutosh Gope Vs State of Tripura and Others
Gauhati High Court · (2006) 2 GLT 38
Constitution of India, 1950 — Article 14, 16, 226, 32Penal Code, 1860 (IPC) — Section 307, 323Police Regulations of Bengal, 1943 — Rule 861
High Courts03 Jan 2006Dismissed
Jyotirmay Kar Vs State of Nagaland and Others
Gauhati High Court · (2006) 2 GLR 166
High Courts03 Jan 2006
Mudek Boje Vs Chidananda Moral and Others
Gauhati High Court · (2006) 2 GLR 353
Constitution of India, 1950 — Article 226, 309
High Courts03 Jan 2006Allowed
Smt. Sashi Prabha Devi Vs State of Assam
Gauhati High Court · (2006) CriLJ 1762
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 107, 306